Madras High Court
Cwt vs T.V.S. Charities on 9 July, 2002
Equivalent citations: [2002]124TAXMAN3(MAD)
Author: V.S. Sirpurkar
Bench: V.S. Sirpurkar
ORDER V.S. Sirpurkar, J.
The question referred for our consideration is :
"Whether, on the facts and in the circumstances of the case, the Appellate Tribunal was right in law in holding that the assessee was entitled to exemption under section 5(1)(i) of the Wealth Tax Act and the assessee was not liable to tax under section 21A of the Wealth Tax Act ?"
2. At the outset, the learned senior standing counsel, Mr. Ramanujam, very fairly contended that this question is covered against the revenue in the decision in CIT v. Kumudam Endowments (2000) 242 ITR 159 (Mad). In view of that statement, the question is answered against the revenue and in favour of the assessee. No costs.